SUT HOSPITAL Vs. LABOUR COURT, KOLLAM

JUDGEMENT

(1.) This writ appeal has been filed challenging the judgment dated 12.8.2020 of a learned Single Judge in W.P.(C).No.16496/2020. The writ petition was filed by the appellant challenging Ext.P7, a preliminary award of the Labour Court, Kollam holding among other things that the entire enquiry was vitiated on account of the fact that the charges levelled against the employees in question, whose cause is espoused by the 2nd respondent Union, was vague. The learned Single Judge on a consideration of the matter found that the Labour Court should have, on the basis of the findings entered into in Ext.P7 order, passed a final award instead of passing a preliminary award, as nothing further remains to be adjudicated.

(2.) We have heard Sri. P. Ramakrishnan, learned counsel appearing for the appellant and Sri. Gopakumar R. Thaliyal, learned counsel appearing for the 2nd respondent Union.

(3.) We find that in Ext.P7, the only issue framed for consideration is the following:-